Section 12(2) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(2)If, no appeal against the decision of the Authority has been preferred under sub-section (1) or if the appeal so preferred has been rejected by the State Government, the copy of the decision of the Authority and also a copy of the decision of the State Government, if any, shall be forwarded by the Authority to the Punjab Medical Council established under section 5 of the Punjab Medical Registration Act, 1916 for taking suitable action against the Medical practitioner running the genetic clinics, genetic laboratories or genetic counselling centres in respect of which such decisions have been taken.
